Dilip Kumar vs The Union Of India Through Ncb
2021 Latest Caselaw 3127 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 175 of 2020

        Dilip Kumar                                          ---   ---    Appellant
                                         Versus
        The Union of India through NCB, Ranchi.            ---   ---   Respondent
                                           ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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             For the Appellant        : Mr. Dilip Kr. Prasad, Advocate
             For the Respondent       :
                                           ---

08/25.08.2021         Sole appellant stands convicted for the offence punishable under

Section 20(b)(ii)(C) of the NDPS Act while two other accused persons have been acquitted vide impugned judgment of conviction and order of sentence dated 10th January 2020 passed in NDPS Case No.32/2017 by the learned court of Additional Judicial Commissioner-XIII, Ranchi and the appellant has been sentenced to undergo RI for 10 years with a fine of Rs. One Lakh and a default sentence.

Admit.

Call for the lower court records from the court of learned Additional Judicial Commissioner-XIII, Ranchi in connection with NDPS Case No.32/2017.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/